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Remission PolicyClear topic ×

2 articles

Supreme Court Clarifies Remission Law: Heinous Crimes Alone Not Enough to Deny Release

Court News

Supreme Court Clarifies Remission Law: Heinous Crimes Alone Not Enough to Deny Release

17 May 2026Read article ↗

Supreme Court Stays Remission in 2008 Kidnap Case After Threats to Judge Who Was Victim

Court News

Supreme Court Stays Remission in 2008 Kidnap Case After Threats to Judge Who Was Victim

20 Dec 2025Read article ↗